Section 49(2) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(2)From every original order other than an interim order [* * *] [The words 'or an order in appeal or revision' omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] passed by the Collector[* * *] [The words 'or by the tribunal' omitted by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] and appeal shall lie to the [Administrative Tribunal] [The word 'Government' is substituted in both the places by the Goa, Daman & Diu Agricultural Tenancy (Amendment) Act, 1968 (Act No. 13 of 1968).] and the orders of Administrative Tribunal on such appeal shall be final.
